Custom, Excise & Service Tax Tribunal
Shri Manish R Agarwal vs Vapi on 18 December, 2019
Customs, Excise & Service Tax Appellate Tribunal
West Zonal Bench At Ahmedabad
REGIONAL BENCH- COURT NO.1
Excise Appeal No. 10629 of 2017
[Arising out of OIA-VAD-EXCUS-003-APP-183-186-16-17 passed by Commissioner ( Appeals
) Commissioner of Central Excise, Customs and Service Tax-VADODARA-I( Appeal) )
M/s. Shri Manish R Agarwal .....Appellant
Common Director Of M/S Shri Khatu Shyam Alloys Pvt Ltd, Survey No. 148/3,
Nr. Parle Biscuit Company, Village- Kharadpada,
Silvassa, Dadara Nagar Haveli (Ut)
VERSUS
C.C.E. & S.T.-Vapi .......Respondent
4th Floor...Adharsh Dham Building, Opp. Town Police Station, Vapi-Daman Road, Vapi Vapi, Gujarat-396191 APPEARANCE:
None appeared for the Appellant Shri. S.K. Shukla, Authorized Representative for the Respondent CORAM: HON'BLE MEMBER (JUDICIAL), MR. RAMESH NAIR HON'BLE MEMBER (TECHNICAL), MR. RAJU DATE OF HEARING : 18.12.2019 DATE OF DECISION: 18.12.2019 The appeal is disposed of. For order, see order of date in Excise Appeal No. 10626 of 2017.
RAMESH NAIR MEMBER (JUDICIAL) RAJU MEMBER (TECHNICAL) Mehul